ASKAR ALI @ ASGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein stand convicted and sentenced as below vide judgment dtd. 22/10/2013 passed by learned Special Additional Sessions Judge (Women Atrocities and Dowry Cases), Sriganganagar in Sessions Case No. 79/2012.

(2.) Facts in brief:-

(3.) During the course of investigation, the decomposed dead body of Smt. Rani was recovered from the Indira Canal. A medical board was constituted to conduct autopsy of the dead body, which gave its report (Ex.P/26) opining that the lady had been done to death by strangulation. The Investigating Officer recorded the statements of the witnesses Asif Khan, Subhan Khan and Ugrasen @ Lala, all of whom claimed that they saw the deceased going with the accused appellants on a motorcycle between 9.30 p.m. to 10.00 pm. The deceased and the accused allegedly apprised the witnesses that they had settled their mutual differences and that the lady was going back to her matrimonial home. These three witnesses had admittedly informed the complainant that they had seen the deceased lastly going away with the accused appellants well before the FIR came to be registered.